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Judgment
L. Narayana Swamy, CJ
The petitioner, who is working as a JBT at Government Primary School, Janani (Haroli), and is under transfer to Government Primary School, Dhathavar (Gagret-II), District Una, H.P., has come up before this Court, seeking quashing of the impugned order of transfer dated 31st March, 2021 (Annexure P-3).
Notice. Ms. Ritta Goswami, learned Additional Advocate General, appears and accepts service of notice on behalf of respondents No.1 to 4/State
In view of the nature of the order, we propose to pass, no response is required from the respondent.
Consequently, this petition is disposed of with liberty to the petitioner to make representation to the first respondent, within one week, in accordance with the transfer policy. On receipt of such representation, the said respondent shall decide the same, in the light of the transfer policy occupying the field, within two weeks thereafter. Till then, impugned order of transfer dated 31st March, 2021 (Annexure P-3), shall remain stayed.
Pending application(s), if any, also stand disposed of.
Copy Dasti.